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State of Goa - Section

Section 13 in The First Statutes of Indian Institute of Technology Goa, 2017

13. Deputy Director.

(1)The Board, in the interest of smooth functioning of the Institute, shall have the power to create one or more posts of Deputy Director.
(2)The appointment of the Deputy Director, from among the faculty members of the Institute, shall be made by the Board on the recommendation of the Director.
(3)The Deputy Director shall assist the Director in such academic and administrative work as may be considered necessary from time to time.
(4)The Deputy Director shall be paid such Allowances and provided such facilities as may be approved by the Board from time to time.